SANGEETA TAILOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In both these writ petitions since the relief claimed by the petitioners is identical in nature and pertain to the self same advertisement No.07/2018 dtd. 16/4/2018, hence with consent of the parties, both these writ petitions have been heard together and are being decided by the present order. The prayer made in CWP-4551/2020 reads as under :-

(2.) Brief and admitted facts of the case are that pursuant to the advertisement issued by the respondent-Rajasthan Subordinate and Ministerial Service Selection Board (hereinafter to be referred as the "Board") dtd. 16/4/2018, both the petitioners applied for the post of Clerk/L.D.C. Grade-II/Junior Assistant. As per the scheme of examination floated under the advertisement, the process of examination was divided in two phases; first phase for written examination and second phase for typing test. As alleged in the writ petition, the first phase of written examination was held on 16/9/2018. However, a corrigendum came to be issued on 1/3/2019 regarding increase in the number of posts. The result of first phase i.e. written examination was declared on 07.03.2019and of second phase i.e. typing was declared on 25/10/2019, however final result came to be issued on 14/2/2020.

(3.) The core issue which has been raised by the petitioners in the present writ petitions is regarding change of their preference/choice. Admittedly both the petitioners in their preference/choice, submitted; first preference as 'RPSC, second as 'Subordinate Departments of Rajasthan' and third as 'Government Secretariat'. The common grievance of both the petitioners is that they may be allowed to change their preference (first preference) i.e. from 'RPSC to 'Government Secretariat'. Before dealing with the arguments of either side, it would be appropriate to make a mention of condition no. 17 of the advertisement which provides instructions for applying to seek corrections in the online application form and reads as under:- Vernacular Matter